C RAJA Vs. APSRTC

JUDGEMENT

(1.) In this batch of writ petitions, the action of the A.P.S.R.T.C. (for short 'the Corporation') in not permitting the I.T.I. candidates with Motor Mechanic Trade, to apply for the posts of Shramiks, advertised through notification dated 01-11-2010; is challenged.

(2.) The Petitioners in different writ petitions have passed the I.T.I. course with motor mechanic trade. The Corporation issued the notification, proposing to fill 3,623 posts of Shramiks in different regions of the state, and about 400 posts in Printing Press, etc. The qualification for the post is mentioned as I.T.I with Diesel Mechanic Trade. For the post of Shramiks in the Printing Press, the qualification is stipulated as I.T.I. in Binding, or Machine Trade. The Petitioners contend that the motor mechanic trade studied by them is more comprehensive, than the diesel mechanic trade, and the Corporation ought not to have disabled them from applying for the posts of Shramiks. They contend that, during all the earlier recruitments, the I.T.I candidates, with motor mechanic trade, were permitted to apply for the posts of Shramiks. It is also alleged that, while engaging persons on contract basis, as Shramiks, the Corporation issued notifications, stating that the candidate must possess I.T.I certificate in diesel mechanic, or machine mechanic, and there is no basis for restricting the eligibility to diesel mechanics alone, under the present notification.

(3.) On behalf of the Corporation, it is sated that the fleet of the buses run by them is with diesel engines, and in that view of the matter, the persons, who are conversant with diesel engine mechanism, are preferred. According to them, the nature of duties to be discharged by Shramiks is versatile, and accordingly, those, with basic training are chosen. It is also their case that almost, simultaneously, another notification was issued for the posts of 377 Mechanics and 493 Artisans, for which the Petitioners are eligible to apply.